Vinay Kumar @ Vinay And Ors vs State Of Haryana And Others
2024 Latest Caselaw 19752 P&H

Punjab-Haryana High Court

Vinay Kumar @ Vinay And Ors vs State Of Haryana And Others on 7 November, 2024

I attest to the accuracy and

document/judgment
High Court, Chandigarh

CM-18062-CWP-2024 in/and
CWP-5723-2023

IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

RRER

109

CM-18062-C WP-2024 in/and
CWP-5723-2023
Date of Decision: 07.11.2024

Vinay Kumar @ Vinay and others
beees Applicants/Petitioners
Versus
State of Haryana and another
eee Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Vikram Singh, Advocate
for the applicants/petitioners.

Ms. Upasana Dhawan, AAG, Haryana.

Mr. Sanjay Mittal, Advocate
for respondents No.7 to 21.

36 Kok ok ok

HARSH BUNGER J. (ORAL)

CM-18062-C WP-2024:

The present application is filed for preponing the date of hearing in the main case, being CWP-5723-2023, which is otherwise fixed for 10.12.2024; on the ground that the contesting parties have effected compromise.

Learned counsel for the applicants/petitioners submits that the matter has been amicably settled between the contesting parties in terms of Compromise Deed (Annexure A-1).

Notice of the application.

Ms. Upasana Dhawan, Assistant Advocate General, Haryana

and Mr. Sanjay Mittal, Advocate, accept notice on behalf of

CM-18062-C WP-2024 in/and

the non-applicants/respondents-State and non-applicants/respondents No.7 to 21, respectively.

Learned counsel for non-applicants/respondents No.7 to 21 submits that except respondent No.10 (Ranbir son of Bholu Ram), who is serving in Army, all the other co-sharers have signed the Compromise Deed (Annexure A-1). However, learned counsel further submits that he has instructions to submit that respondent No.10 is also agreeable with the Compromised Deed (Annexure A-1).

Keeping in view the aforesaid submissions made by learned counsel for the non-applicants/respondents as well as the Compromise Deed (Annexure A-1), the present application is allowed. The main case (CWP No.5723 of 2023) is preponed from 10.12.2024 to today itself and is taken up on Board for further consideration.

CWP-5723-2023:

In view of the submissions made by learned counsel for the parties in the aforementioned application (CM-18062-CWP-2024), the matter has been amicably compromised between the contesting parties by way of Compromise Deed (Annexure A-1).

Accordingly, the present writ petition is disposed of in terms of Compromise Deed (Annexure A-1). Parties would be at liberty to approach the concerned Assistant Collector for effecting final partition in consonance with the said Compromise Deed (Annexure A-1).

All pending application(s), if any, shall also stand closed.

07.11.2024 (HARSH BUNGER) Apurva JUDGE

1. Whether speaking/reasoned : Yes/No

APURVA 2 T1524 acy and 2. Whether reportable : Yes/No

a c is documen t/judgment High Court, Chandigarh